Section 7 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
7. Grant of land for play-grounds, gymnasiums, etc.
(1)Land may be leased at a nominal rent of one rupee a year for play-grounds or other recreational purposes to educational institutions or local authorities or for gymnasiums recognised by the Government for a term not exceeding fifteen years, by the Collector, when the market value of the land does not exceed Rs.1,000.(2)Such leases shall ordinarily be executed in Form II; but the Collector may make such variations in the conditions of the lease or annex such additional conditions as he may deem necessary, regard being had to the facts and circumstances of each case.
